SMT. LEELAVATHI Vs. SMT. C.S.LALITHA

JUDGEMENT

(1.) This revision has been preferred against an order passed by the Small Causes Court allowing an application filed under Order XXI Rule 99 CPC by the objector/1st respondent herein thereby ordering restoration of possession of the 1st respondent/objector in Ex.1315/2015 (arising out of an order of eviction passed in S.C.No.314/2015). By the said order, costs of Rs.10,000.00 has also been imposed against the petitioner.

(2.) By the same order, a compromise decree passed in the eviction suit filed by the petitioner based on which the execution had been filed by the petitioner herein, has also been set aside.

(3.) Ultimately, a positive direction has been issued to direct the decree holder/petitioner herein to restore physical possession of the execution petition schedule property to the objector/1st respondent herein within one month.